IN RE Vs. PRISM MULTITRADE PRIVATE LIMITED

JUDGEMENT

(1.) This is a Joint Company Application filed on behalf of the Applicant Companies i.e. Applicant/Transferor Company No.l, Applicant/Transferor Company No.2, Applicant /Transferor Company No.3 and Applicant/Transferee Company No.4 praying to order for dispensing with convening of meeting of the Equity Shareholders and to convene the meetings of Unsecured Class of Creditors of the Applicant Companies 1,3 & 4 and to convene the meeting of Secured class of Creditors of Applicant Company 4 for purposes of considering the Scheme of Amalgamation etc.

(2.) The averments made in the Company Application are briefly described hereunder:-

(3.) The Applicant Companies seek an order for dispensing the convening of meeting(s) of the Equity Shareholders and to convene the meetings of Unsecured Class of Creditors of the Applicant Companies 1,3 & 4 and to convene the meeting of Secured class of Creditors of Applicant Company 4 for approving the Scheme of Amalgamation, where under the PRISM MULTITRADE PRIVATE LIMITED (Applicant / Transferor Company No.1) , UNICOM MULTITRADE PRIVATE LIMITED, (Applicant / Transferor Company No.2) and TRIVENI RESIDENCY PRIVATE LIMITED (Applicant / Transferor Company No.3) are proposed to be merged with BENIR E-STORE SOLUTIONS PRIVATE LIMITED (Applicant/ Transferee Company No.4) for purposes of considering the Scheme of Amalgamation shown as Annexure II.